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Charanpreet Singh Toor vs State Of Punjab And Others
2024 Latest Caselaw 6782 P&H

Citation : 2024 Latest Caselaw 6782 P&H
Judgement Date : 1 April, 2024

Punjab-Haryana High Court

                                   -1-
                                         2024:PHHC:043368




SANDEEP SETHI
2024.04.19

integrity of this Order/Judgment

2024:PHHC:043368

5. The Hon'ble Apex Court in the case of "State of Madhya

Pradesh Vs. Laxmi Narayan" (2019) 5 SCC 688, has upheld that the High

Court under Section 482 Cr.P.C. can quash the criminal proceedings in

respect of non compoundable offences which are private in nature and do

not have serious impact on society.

integrity of this Order/Judgment

2024:PHHC:043368

integrity of this Order/Judgment

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